Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 165, 235, 378Evidence Act, 1872 — Section 3, 45, 58, 61, 8

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High Courts19 Aug 1999

Abdul Karim Mohd. Shaban Khan Vs Shri R.H. Mendonca, Commissioner of Police and others

Bombay High Court · (2000) 5 BomCR 886

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts19 Aug 1999Allowed

Prashant Sawarmal Agrawal Vs State of Maharashtra

Bombay High Court · (2000) CriLJ 2115 : (2000) 1 MhLj 723

Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 17, 19, 43, 44, 44(2)

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High Courts18 Aug 1999Allowed

Bajirao Bhimaji Dafal Vs State of Maharashtra

Bombay High Court · (1999) 08 BOM CK 0118

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Aug 1999

Dr. Bharat Pandurang Dhokane Vs Yeshwantrao Kankarrao Gadakh and another

Bombay High Court · (1999) 4 ALLMR 632 : (2000) 3 BomCR 107

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, Order 7 Rule 11, 11Constitution of India, 1950 — Article 226, 32Evidence Act, 1872 — Section 114, 35

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High Courts18 Aug 1999Dismissed

Jayaram @ Anna kampani Gowda Vs Commissioner of Police, Brihan Mumbai and others

Bombay High Court · (1999) 08 BOM CK 0028

Arms Act, 1959 — Section 25, 27, 3Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 307

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High Courts17 Aug 1999

Keith Allams and others Vs Irwin D''silva and others

Bombay High Court · AIR 2000 Bom 182 : (1999) 4 ALLMR 209 : (2000) 1 BomCR 788 : (2000) 1 MhLj 409

Bombay High Court (Appellate Side) Rules, 1960 — Rule 273, 274Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 20 Rule 4, Order 20 Rule 5, Order 28 Rule 1, Order 41 Rule 35Constitution of India, 1950 — Article 215

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High Courts17 Aug 1999

COMMISSIONER OF Income Tax Vs TRADE WINGS LTD.

Bombay High Court · (2000) 161 CTR 55 : (2000) 241 ITR 198 : (2000) 1 MhLj 233 : (2000) 109 TAXMAN 115

Income Tax Act, 1961 — Section 256(1)

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High Courts17 Aug 1999Dismissed

Madhusadan Shankar Rajwade Vs Smt. Neela Purushootam Rajawade and Others

Bombay High Court · (1999) 101 BOMLR 504

Criminal Procedure Code, 1973 (CrPC) — Section 256Penal Code, 1860 (IPC) — Section 323, 500, 504

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High Courts17 Aug 1999Allowed

Sharda Shantaram Prabhale Vs Narendra Shantaram Prabhale and Others

Bombay High Court · (2000) 1 ALLMR 446 : (2001) 1 DMC 524 : (2000) 2 MhLj 113

Family Courts Act, 1984 — Section 7(1)

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High Courts17 Aug 1999Allowed

Babinanda Vs Vijaykumar

Bombay High Court · (2000) 1 DMC 549

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts17 Aug 1999Allowed

Yashwant Jagannath Ingawale and Others Vs Snowcem India Ltd. and Others

Bombay High Court · (2000) 84 FLR 467 : (2001) 3 LLJ 549

Industrial Disputes Act, 1947 — Section 18(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts17 Aug 1999

Commissioner of Income Tax Vs Datta V. Gaitonde

Bombay High Court · (2000) 162 CTR 127 : (2000) 241 ITR 241 : (2000) 108 TAXMAN 533

Income Tax Act, 1961 — Section 5A

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High Courts17 Aug 1999

Shailesh Harinarayan Bajaj Vs Creative Garments Limited and Another

Bombay High Court · (2000) 1 BomCR 146 : (2000) 2 MhLj 620

Bombay Insolvency Rules, 1910 — Rule 52Limitation Act, 1963 — Section 5Presidency Towns Insolvency Act, 1909 — Section 9, 90(5)

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High Courts17 Aug 1999

Shri Atmaram Shivling Duple Vs State of Maharashtra

Bombay High Court · (2000) 5 BomCR 715

Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 470, 473

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High Courts16 Aug 1999

Indur Varun shankar Vs The State of Maharashtra and another

Bombay High Court · AIR 2000 Bom 13 : (1999) 4 ALLMR 374 : (2000) 2 BomCR 810 : (1999) 3 MhLj 802

Constitution of India, 1950 — Article 226Maharashtra Govt. Rules for Admission to M.B.B.S. and B.A.M.S. Courses, 1994 — Rule 95Maharashtra Govt. Rules for Admission to M.B.B.S. and B.A.M.S. Courses, 1997 — Rule 98

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